SHRIMATI MINABEN KIRANKUMAR JINAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the appearing parties.

(2.) This appeal is filed under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short 'the Atrocities Act' ) praying for an order of anticipatory bail by the appellants, who are father and mother of the main accused, who had promised the first informant to marry and exploited her, as per the case pleaded in the FIR, in connection with an offence registered at C.R. No. 11196017210999 of 2021 registered with Panigate Police Station, Vadodara City, for the alleged offence punishable under Ss. 406 , 420 , 376(2)(n) , 504 and 506(2) of the Indian Penal Code as also under Ss. 3(1)(r), 3(1)(s), 3(1)(w) (I), 3(1) (w)(ii), 3(2)(v) and 3(2)(va) of 'the Atrocities Act'.

(3.) Mr. Adilhushain Saiyed, learned advocate for the appellants submitted that reading the entire First Information Report no case, at least prima-facie, is made out against the appellants, who are parents of Suraj Kirankumar Jinagar with whom first informant is having some relations since last about 4 years, and if at all any offence is committed, as claimed in the FIR lastly on 26/3/2021, it has come to be filed on 25/9/2021 i.e. approximately about 06 months after the alleged incident. He has further submitted that they being parents falsely roped into the offence by attributing a general wild allegation against them, that too, on the concluding part of the FIR and no specific role so as to invoke any provisions of 'the Atrocities Act', is made out against the appellants, and therefore, they be enlarged on anticipatory bail.